PRASHANT KUMAR, J. - (1.) IN this Public Interest Litigation the petitioner has prayed for issuance of a writ or direction commanding the respondents to take appropriate steps for conducting free and fair election of the Managing Committee of Bada Gurudwara, Dhanbad. Petitioner further pray for abolition of the present committee of Bada Gurudwara, Dhanbad, as the members of the present Committee are illegally managing the affairs of the Bada Gurudwara, Dhanbad from last 10 -12 years.
(2.) PETITIONER states that members of Sikh Community of Dhanbad have formed Bada Gurudwara Saadh Sangat against the arbitrary action of the members of the Gurudwara Prabandhak Committee of the Bada Gurudwara, Dhanbad. It is stated that aforesaid members are illegally managing the affairs of the Bada Gurudwara from last 10 -12 years. It is stated that members of the Sikh Community authorised the petitioner to file present writ application in this Court.
(3.) IT is stated that Bada Gurudwara, Dhanbad is the oldest and biggest Gurudwara of Dhanbad. It is further stated that Bada Gurudwara, Dhanbad is the controlling authority of so many educational institutions such as (a) Guru Nanak College, Barmasia, Dhanbad,(b) B.Ed. College, Dhanbad, (c) Guru Govind Singh Public School, Dhanbad, (d) Khalsa High School, Dhanbad and (e) Khalsa Middle School, Dhanbad. It is then stated that besides the aforesaid educational institutions, Bada Gurudwara, Dhanbad also running a Hotel and taking rent from the shops and banks. It is stated that for the smooth running of the affairs of the Bada Gurudwara, Dhanbad the members of Sikh Community had laid down a Regulations on 11.04.1958, which was later on amended on 12.04.1972. The aforesaid Regulations provides that the members of the Sikh Community shall constitute Gurudwara Prabandhak Committee, through election, for running the affairs of the Bada Gurudwara, Dhanbad. It is stated that at present, some powerful members of the Sikh Community grabbed the Committee since last 10 -12 years. It is stated that they are not allowing other persons to become the members of the said committee. It is further stated that aforesaid members of the Sikh Community are electing President, General Secretary, Vice -President and Treasurer of the Committee from amongst themselves on rotation basis, in violation of the Rules and Regulations. It is further stated that aforesaid members of the Gurudwara Prabandhak Committee are not informing the voters regarding the time and date of election and on every occasion they select members from amongst themselves by nomination process. It is stated that petitioner and other members of the Sikh Community had raised objection against the aforesaid illegal activities of the members of the Gurudrawa Prabnandhak Committee, but all in vain. It is then stated that the petitioner and other members of Sikh Community made representation before respondent nos. 2 and 3 and requested them to conduct the election of the Gurudwara Prabandhak Committee according to the regulation, but they have not taken any action.;